Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 19] [Entire Act] Union of India - Subsection Section 19(2) in The Commissions For Protection Of Child Rights Act, 2005 (2)The Chairperson or a Member may, by writing under his hand addressed to the State Government, resign his office at any time.
